Samsudeen vs City Union Bank
2023 Latest Caselaw 11669 Mad

                                                                             A.S(MD)No.201 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.08.2023

                                                   CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             A.S.(MD)No.201 of 2018

                     1.Samsudeen
                     2.Fathima Beevi
                     3.Kairunisha Begam                               ...Appellants

                                                      /Vs./

                     City Union Bank,
                     Manapparai,
                     Trichy District,
                     Rep by its Branch Manager.                       ...Respondents

                     PRAYER:- Appeal Suit- filed under Section 96 of the Civil Procedure
                     Code, to set aside the preliminary judgment and decree passed in O.S.No.
                     184/2014 dated 19.12.2017 on the file of the Principal District Court,
                     Tiruchirappalli.


                                          For Appellants      : Mr.A.Haja Mohideen
                                          For Respondent      : Mr.N.Dilipkumar
                                                                Standing counsel



                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                  A.S(MD)No.201 of 2018




                                                     JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)

Mr.Samsudeen/first appellant is present in Court.

2.Memo is filed duly executed by all three appellants as well as

Manger of City Union Bank, Manapparai and respective counsel to the

effect that the suit may be closed as settled, since the entire loan has been

paid over and documents in possession of the Bank have been returned to

the appellants.

3.Memo is made part of the records and the Appeal Suit is

closed as settled out of Court. In light of the same, the appellants are

entitled to return of Court fee and direction is issued accordingly. No

costs.

[A.S.M.J.,] & [R.V.J.,] 31.08.2023 NCC :Yes/No

https://www.mhc.tn.gov.in/judis A.S(MD)No.201 of 2018

Index :Yes/No Internet :Yes ta

To

1.The Principal District Court, Tiruchirappalli

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S(MD)No.201 of 2018

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in A.S.(MD)No.201 of 2018

Dated:

31.08.2023

https://www.mhc.tn.gov.in/judis